Section 33(1) in Arunachal Pradesh Housing Board Act, 2014
(1)It shall be the duty of the Board to take measures with a view to expedite matters and to reduce the cost of construction of building and the Board shall, for the purpose do all things such as(a)unification, simplification and standardization of building materials ;(b)encouraging pre-fabrication and mass production of building components ;(c)organizing or undertaking the production of building materials required for housing scheme ;(d)encouraging research for discovering cheap building materials and evolving new methods of economic construction ; and(e)securing a steady and sufficient supply of workmen trained in the work of construction of buildings.
